SURESH ALIAS KAKKA SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 10 in Crime No.147/07 of Chavara Police Station for offences punishable under sections 143, 147, 148, 447, 324, 294(b) and 326 read with section 149 IPC, seek anticipatory bail.

(2.) The occurrence took place at about 6 p.m. on 5.3.07 in which the petitioners are alleged to have attacked three persons with iron rods.

(3.) Learned Public Prosecutor opposed the application.